Section 11(24) in Lai Autonomous District (Village Councils) Act, 2007
(24)The Village Council shall have the power to prohibit the. use of explosive or poison for the purpose of fishing or killing animals or birds. In the event of violation of the above provisions within the jurisdiction of the Village, and the Village Council of that village fail to take notice and does not report the matter to the District Council. The Village Council concern shall be held responsible and shall be liable to punishment with a fine as provided in Subsection (22).For each or any of the above duties and functions, the Village Council may appoint a separate Committee which shall be responsible for implementing its decisions.
